Rajesh Singh Chauhan,J. - (1.) Heard Sri Anurag Srivastava, learned counsel for the petitioner.
(2.) Notices on behalf of opposite party Nos.1, 2, 3 and 5 have been accepted by the office of the learned Chief Standing Counsel while Sri Ajay Kumar, Advocate has accepted notices on behalf of opposite party Nos.4 and 6.
(3.) By means of this writ petition, the petitioner has prayed for the following reliefs: "(i) To issue a writ, order or direction in the nature of certiorari thereby quashing the impugned letter dated 03.04.2019 issued by the opposite party No.5, as contained in Annexure No.5 to the writ petition. (ii) To issue a writ, order or direction in the nature of certiorari thereby quashing the impugned circular dated 28.02.2019 issued by the opposite party No.3, as contained in Annexure No.6 to the writ petition, so far as it relates to the petitioner only. (iii) To issue a writ, order or direction in the nature of mandamus thereby commanding the opposite parties not to compel the petitioner to present in the King George Medical University, Lucknow on 18.04.2019 or thereafter for the purpose of examining of original certificates for disability by way of examination of her disability.";